All India National Life Insurance ... vs Life Insurance Corporation Of India ...
2023 Latest Caselaw 12438 Bom

Bombay High Court

All India National Life Insurance ... vs Life Insurance Corporation Of India ... on 8 December, 2023

Author: A. S. Chandurkar

Bench: A. S. Chandurkar

    2023:BHC-OS:14552-DB

                                                              1                                921.doc


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                                  WRIT PETITION (L) NO.33960 OF 2023

                        All India National Life Insurance
                        Employees' Federation through its
                        General Secretary, Shri V. Narasimhan,
                        Age:58 years Occupation:-Service
                        having its officer at 'Maruti Nilayam'
           Digitally
           signed by    H. No. 25-244/2/1, NMDC Colony                                           ... Petitioner
           ASHVINI
ASHVINI    BAPPASAHEB
BAPPASAHEB KAKDE
KAKDE      Date:
           2023.12.14
           10:37:13               Versus
           +0530



                        1.        Life Insurance Corporation of India
                                  Central Office, Yogakshema
                                  Jeevan Bima Marg, Mumbai through
                                  its Chairperson

                        2.        The Executive Director (Personnel)
                                  Life Insurance Corporation of India
                                  Central Office, Yogakshema
                                  Jeevan Bima Marg, Mumbai                                       ... Respondent

                                                         -----
                        Ms.Gauri Venkatrama a/w. Amey R. Deshpande, Mr. Gaurang C. Jhaveri for
                        for Petitioner.
                        Mr.Ramesh C. for Respondent-LIC.
                                                         -----

                                                             CORAM :       A. S. CHANDURKAR &
                                                                           FIRDOSH P. POONIWALLA, JJ.

DATE : 8TH DECEMBER 2023

Oral Judgment ( Per A. S. Chandurkar J.):-

1. Rule. Rule made returnable forthwith. Mr.Ramesh C. , learned counsel

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waives notice for the Respondent.

2. Having heard the learned Counsel for the parties, we find that the

similar issue as raised in the present proceedings has been considered and

adjudicated in Writ Petition No. 566 of 2017 in the case of All India National

Life Insurance Employees' Federation Vs. Life Insurance Corporation of India

and & Anr. By the order dated 24th February 2017, the present Petitioner was

permitted to participate in the information sharing session that was to be

held on 27th February 2017 subject to it indemnifying the Life Insurance

Corporation of India in advance.

3. We find that in the facts of the present case a similar direction that

would enable the Petitioner-Federation to participate in the ensuing

Information Sharing Session could be issued on similar lines as per the order

dated 24th February 2017.

4. Hence for the reasons recorded in the order dated 24 th February 2017

passed in All India National Life Insurance Employee's Federation (supra),

this Writ Petition is disposed of by granting permission to the Petitioner to

participate in the ensuing Information Sharing Session to be conducted by

the Respondent subject to the Petitioner indemnifying the Life Insurance

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Corporation of India in advance and in writing.

5. Subject to furnishing such indemnification the representatives of the

Petitioner-Federation shall be allowed to attend the event and participate in

the same.

6. The Writ Petition is disposed of in aforesaid terms with no order as to

costs.

(FIRDOSH P. POONIWALLA, J.)                         (A. S. CHANDURKAR, J.)




Ashvini Kakde                                                                   3 of 3